RAJASHEKAR Vs. STATE

JUDGEMENT

(1.) Petitioner-accused No.3 is before this Court calling in question the proceedings in S.C.No.807/2020 registered for the offences punishable under Ss. 3, 4, 5 and 7 of Immoral Traffic Prevention Act, 1956 ('Act' for short).

(2.) Heard Sri. Hitesh Gowda B.J., learned counsel appearing for the petitioner, Sri. Thejesh P., learned High Court Government Pleader appearing for the respondent and have perused the material on record.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is accused No.3, a customer found in brothel. Accused No.2, who was also a customer found along with the petitioner had called in question the subject proceedings before this Court in Crl.P.No.4979/2022. This Court in terms of its order dtd. 7/6/2022, has held as follows: